Jatinder Kumar @ Jatin @ Jatinder Singh vs State Of Punjab And Anr on 25 October, 2016

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Punjab-Haryana High Court

Jatinder Kumar @ Jatin @ Jatinder Singh vs State Of Punjab And Anr on 25 October, 2016

Bench: M.M.S. Bedi

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(262)                             CRM-M-25560-2016
                                  Decided on: October 25, 2016.

Jatinder Kumar @ Jatin @ Jatinder Singh
                                                                    .... Petitioner
                             Versus

State of Punjab and another

                                                                 ..... Respondents

CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI

Present:     Mr. R.S. Sandhu, Advocate, for the petitioner.

             Ms. H.K. Athwal, DAG, Punjab.

             Mr. Lakhveer S. Bhullar, Advocate, for the complainant.

M.M.S. BEDI, J (ORAL)

This is a petition for quashing of the FIR. The FIR was registered at the instance of Surinder Pal Kaur alleging that the money had been received by the petitioner to send the son of the complainant to America.

Learned counsel for the complainant has appeared to state that the matter has been compromised.

This petition is disposed of with a direction that supplementary statement of the complainant and any other affected persons, would be recorded by the investigating officer within a period of one month. It will be mandatory for the investigating officer to record the statement, in case those are offered voluntarily as per the mandate of Section 163 (2) Cr.P.C. It will be open to the investigating officer to form an opinion for preparing cancellation report which may after approval of the senior officer be submitted in the Court.

(M.M.S. BEDI) JUDGE October 25, 2016 harsha Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 13-11-2016 13:17:06 :::

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